JAIVIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) CM-7881-CWP-2016 By this application, a replication to the written statement filed on behalf of respondents no.1 to 4 is sought to be placed on record.

(2.) Application is allowed. Replication is taken on record. CWP-1860-2016

(3.) By this petition, the petitioner is seeking quashing of the order dated 19.01.2006 (Annexure P-8), passed by respondent no.3, i.e. the General Manager, Haryana Roadways, Hisar Depot, by which the house building advance of Rs. 7,22,800/- sanctioned by the same authority, to the petitioner, on 10.07.2015, was ordered to be cancelled, with the first instalment of the aforesaid amount that had been released to the petitioner, i.e. Rs. 2,89,120/-, directed to be deposited back by the petitioner along with interest @ 8.7% per annum plus 10% penalty interest.